The provisions of. this Act shall have effect notwithstanding anything inconsistent therewith in any other law for the time being in force or in any custom or usage or contract, express or implied, or agreement or decree or order or decision or award of a court, tribunal or other authority.] [[Substituted by West Bengal Act L Of 1981, w.r.e.f. 7.8.1969, the old section read as follows:
